Section 200(3) in The Coimbatore City Municipal Corporation Act, 1981
(3)It shall not be lawful for the owner for any dwelling house assessed at an annual value of not less than one hundred and twenty rupees which maybe constructed or re-constructed after the commencement of this Act, to occupy it or cause or permit it to be occupied until he has obtained a certificate from the Commissioner that there is provided within or within a reasonable distance of the house such a supply of wholesome water as appears to the Commissioner to be sufficient for domestic consumption and use of the inmates of the house.
